C R JAGANNATHAN Vs. SUBHASH CHANDRA KAPOOR

JUDGEMENT

(1.) By this order I propose to dispose of this civil contempt petition filed under Sections 11& 12 of the Contempt of Courts Act by the plaintiffs. I have heard the learned counsel for the plaintiffs-petitioners and the defendents-responderts and have gone through the file and after giving my considered thought to the matter before me, I have come to the following findings.

(2.) Facts relevant for disposal of this civil contempt petition are that suit No. 911/86 was filed by the plaintiffs against defendants 1 to 4 for specific performance of the contract for sale of property bearing No. 13-1051, New Friends Colony, New Delhi and in the said suit I.A. 2858/86 was filed in which following injunaction orders were issued by Sultan Singh, J. on 30th day of April 1986:

(3.) As regards respondent No. 3, it was ordered by Sultan Singh, J. that "Respondent No. 3 is a partnership concern of which Sanjay Dawar was a partner. The other partner was his mother. It is not necessary to proceed againt respondent No. 3. The name of Dawar Associates in deleted from this contempt petition.". Replies have been filed by respondents 1, 2 & 4 to this petition and these replies are supported by duty sworn affidavits of the respective tespondents. The petitioner has filed his affidavit in support of the petition apart from certain other documents. Similarly respondent No. 4 also has filed number of documents in support of his reply. It is in the light of these facts that this petition has to be disposed of.